HARI KISHAN Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) On the application of Gram Panchayat, Chirsi, filed under Section 7 of the Punjab Village Common Lands Act, 1961 (for short, "the Act"), the Assistant Collector 1st Grade, Balabgarh, ordered eviction of the petitioner from the disputed site viz. a passage, holding that the same, which is located in Abadi Deh, is a public thorough fare, vide his order dated 16.10.1987 (Annexure P1). The petitioner, thereafter,. filed a suit for permanent injunction against the Gram Panchayat, which, too, was dismissed. Inspite of that, he did not vacate the passage.

(2.) As per the written statement of the respondents, the Gram Panchayat, ultimately, applied to the AC 1st Grade for execution of the eviction order. The petitioner filed objections thereto which stood dismissed vide Annexure P4 dated 20.11.2003. In appeal filed by him, against that order (dated 20.11.2003), the Collector also upheld the order vide Annexure P5 dated 20.1.2004.

(3.) The orders Annexures P1, P4 and P5 have, now, been challenged by the petitioner, in this petition.